MANSUKHBHAI M PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of the present appeals under Clause-15 of the Letters Patent, the appellants have challenged the Common Oral Order dated 11.10.2010 passed in the above referred Special Civil Applications by which the learned Single Judge dismissed the said Special Civil Applications wherein the appellants­original petitioners have challenged the decision of respondent No.1 dated 27th April, 2010 rejecting the Revision Applications filed by the appellants under the provisions of the Bombay Land Revenue Code, 1879.

(2.) SUB -paragraph-2 of the order reads as under:

(3.) THOUGH , the order was passed as per the request of the petitioners, we have heard the appellants through their Advocate at length.